AIR 1920 NAGPUR 198(2)

Nagpur High Court

Hon'ble Judge(s): Mittra, Hallifax , JJ

Evidence Act (1 of 1872) , S.92— Adjustment of decree - Oral evidence to prove adjustment is admissible - Civil P.C. (5 of 1908) , O.21 R.2— Inasmuch as O. 21, R. 2 contemplates the taking of evidence to prove the adjustment of a decree, S. 92, Evidence Act is no bar to the admissibility of oral evidence to prove an agreement by way of adjustment of a decree.